INDIAN TEA ASSOCIATION Vs. WORKMEN OF ALL TEA ESTATES IN ASSAM

JUDGEMENT

(1.) JUDGMENT :-

(2.) . The facts and circumstances which led to the .present appeal may be shortly stated as under.

(3.) IN the meanwhile, on 11/03/1952, the government of Assam issued a notification in exercise of the powers conferred on it by the Minimum Wages Act and fixed the minimum wages of workmen employed in the tea gardens of Assam at certain cash rates. Under the terms of that notification, the government of Assam fixed the minimum wages which were to come into force with effect from 30/03/1952, consisting of basic wages and dearness allowance at the rates specified in the schedule annexed thereto. Paragraph 2 of the said notification is important and it runs as follows :- " 2. The rates are exclusive of concessions enjoyed by the workers in respect of sup- plies of foodstuffs and other essential commodities and other amenities which will continue an affected. The existing tasks and hours of work may continue until further orders."